MANI RAM Vs. STATE OF HP

JUDGEMENT

(1.) The writ petition is filed with the following prayers:-

(2.) In view of the stand taken in the reply by respondent No.2, in case the petitioner has still any grievance left, he may file an appropriate representation before 2nd respondent, in which case, 2nd respondent will duly consider the same and appropriate action for redressing the grievance of the petitioner, who is class-IV employee, will be taken in accordance with law within three months.

(3.) With these observations, the petition stands disposed of, so also the pending application (s) if any.